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Bombay High Court

Jindal Drugs Ltd vs Noy Vallesina Engineering Spa And Ors on 4 January, 2021

Author: G.S. Patel

Bench: G.S. Patel

                                                                     1-2-ARBP-49-2000+.DOCX




                   Shephali



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                ARBITRATION PETITION NO. 49 OF 2000

                    Jindal Drugs Ltd                                           ...Petitioner
                           Versus
                    Noy Vallesina Engineering SPA                            ...Respondent

WITH ARBITRATION PETITION NO. 156 OF 2005 Noy Vallesina Engineering SPA ...Petitioner Versus Jindal Drugs Ltd ...Respondent Mr SK Chari, i/b DSK Legal, for the Petitioner in ARBP/49/2020 and for the Respondent in ARBP/156/2005. Mr Dharmesh Jain, i/b Anil Agarwal, for the Respondent in ARBP/49/2020 and for the Petitioner in ARBP/156/2005.

                                             CORAM:         G.S. PATEL, J
                                                            (Through Video Conference)
                                             DATED:         4th January 2021
                    PC:-

Shephali 1. Heard through video conferencing. Mormare Digitally signed by Shephali

2. The learned Advocates for the respective Petitioners seek to Mormare Date: 2021.01.04 16:31:52 +0530 withdraw both Petitions.

4th January 2021 1-2-ARBP-49-2000+.DOCX

3. In regard to one of the Interim Applications, it appears the deponent has signed in the extreme margin, and the signature, although on the page in question, is not entirely visible because of the stitching and binding. This makes no difference and the Registry is directed not to raise any objection on this ground. The Interim Application is otherwise sufficiently verified.

4. In Arbitration Petition No. 156 of 2020, there is a change in the name of the company. The amendments are permitted. Amendments are to be carried out in soft copies and in hard copies within two weeks from today without need of re-verification.

5. In view of this, both Petitions are dismissed as unconditionally withdrawn. The IAs are also disposed of in these terms.

6. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production of a digitally signed copy of this order.

(G. S. PATEL, J) Page 2 of 2 4th January 2021